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State of Madhya Pradesh - Section

Section 4 in The M.P. Van Upaj other than Timber (Vyapar Viniyaman) Niyam, 1969

4. Transport of specified forest produce for bona fide use or for consumption or for nistar.

(1)Any person may, under clause (b) of sub-section (2) of Section 5, transport individually the specified forest produce up to the following quantity at a time from the place of purchase of such produce to the place where such produce is required for his bona fide use or for consumption, namely :-
Specified Forest Produce Quantity
(i) Kulu Gum One hundred grams
(ii) Dhawara gum, Khair gum, Babool gum, Salai resin (cheed gum) One Kilogram
(iii) Mahua flowers Five kilograms for transportation within the limits of aMunicipality or Municipal Corporation. Seventy five Kilograms fortransportation outside the limits of Municipality or MunicipalCorporation.
(iv) Mahua seeds [Fifty Kilograms] [Substituted Notification No. 1458-2088-X-3-71, dated 30-12-1971.]
(v) Harra Five Kilograms
(vi) Kacharia One Kilogram
(vii) [ [Added by Notification No. F-31-I-75-III-I-X, dated 31-5-1975.] Sal-seeds Five Kilograms.]
(2)Any person having the right or nistar in any forest in respect of any specified forest produce may, under clause (d) of sub-section (2) of Section 5, transport such produce for his domestic use or consumption in quantity specified in sub-rule (1).